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Ker. HC: Can Quash Detention Order if Representation of Detenue Isn’t Considered Timely - (23 Jul 2024)

CRIMINAL

Kerala High Court has held that if the representation of detenue under the Kerala Anti-Social Activities Prevention Act (KAAPA), 2007 is not considered in a prompt manner, the detention order passed against him can be quashed.

Tags : KERALA HIGH COURT   KAAPA   DETENTION ORDER  

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